Section 13(c) in The Jharkhand Compulsory Registration of Marriages Act, 2017
(c)In rural areas, with the application, the parties will attach a certificate from the level of respective Mukhiya or Sarpanch or any Gazetted Officer or such other person as the State Government may notify, mentioning that "I hereby certify that, the marriage of Mr. and Mrs................ has been solemnized on.............. Date.
